Section 249 in Greater Hyderabad Municipal Corporation Act, 1955
249. Licence and number ticket for and disposal of dogs.
(1)When the owner or person in charge of any dog has paid the tax leviable on and the price fixed for the number tickets for such dog, the Commissioner shall -(a)grant him a licence for the keeping by him of such dog during the financial year for which he had paid the tax, and(b)provide him with a number ticket, the number of which shall be specified in such licence.(2)The owner or person in charge of any dog so licensed shall at all times cause the said number ticket to be kept attached to the collar or otherwise suspended from the neck of the dog.(3)Any dog which has no number ticket so attached or suspended -(i)shall be presumed to be a dog in respect of which no licence has been granted, and(ii)may be seized by the police or by any officer duly authorised by the Commissioner in this behalf, and detained until the tax due, if any, has been paid.(4)If any person, within three days from the date of such seizure, satisfies the Commissioner that he is the owner or person in charge of such dog, the Commissioner shall order it to be delivered to such person on payment of the tax, if any, due and the costs incurred by the Commissioner by reason of its detention.(5)If, within the said three days, no person satisfies the Commissioner that he is the owner or person in charge of the dog the Commissioner may cause the dog either -(a)to be destroyed, or(b)to be sold and the proceeds of the sale, after deducting therefrom the said tax and costs (together with the costs of sale) to be paid to any person who within six months from the date of such sale, establishes to the satisfaction of the Commissioner, his claim to such proceeds.
